Supreme Court13 Sept 1960Allowed
The Bullion and Grain Exchange Ltd. and Others Vs The State of Punjab
Supreme Court Of India · AIR 1961 SC 268 : (1961) 1 SCR 668
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Supreme Court Of India judgments, 1960
335 judgments · page 8 of 17
Supreme Court12 Sept 1960Allowed
Deshraj Vs Akhtar Hussain
Supreme Court Of India · (1960) JLJ 994
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 227
Supreme Court08 Sept 1960Allowed
The State of Orissa and Another Vs Ram Narayan Das
Supreme Court Of India · AIR 1961 SC 177 : (1961) 2 FLR 1 : (1961) 1 LLJ 552 : (1961) 1 SCR 606
Civil Services (Classification, Control and Appeal) Rules — Rule 55, 55Constitution of India, 1950 — Article 226, 311, 311(2)
Supreme Court08 Sept 1960Dismissed
Baladin Vs State
Supreme Court Of India · (1960) 09 SC CK 0016
Penal Code, 1860 (IPC) — Section 302
Supreme Court08 Sept 1960Dismissed
Thakur Brij Raj Singh and Another Vs Thakur Laxman Singh and Another
Supreme Court Of India · AIR 1961 SC 149 : (1961) 1 SCR 616
Ajmer Land and Revenue Regulations, 1877 — Section 119, 20, 23, 24Constitution of India, 1950 — Article 133(1), 14
Supreme Court08 Sept 1960Dismissed
B.V. Patankar and Others Vs C.G. Sastry
Supreme Court Of India · AIR 1961 SC 272 : (1961) 1 SCR 591
Civil Procedure Code, 1898 — Section 144, 151, 47Constitution of India, 1950 — Article 133Mysore House Rent Control Order, 1945 — Section 8(1)
Supreme Court08 Sept 1960Dismissed
The Samarth Transport Co. (P) Ltd. Vs The Regional Transport Authority, Nagpur and Others
Supreme Court Of India · AIR 1961 SC 93 : (1961) 1 SCR 631
Constitution of India, 1950 — Article 32Motor Vehicles Act, 1939 — Section 57, 57(1), 58(2), 62, 68C
Supreme Court08 Sept 1960Dismissed
Dosa Satyanarayanamurty etc. Vs The Andhra Pradesh State Road Transport Corporation
Supreme Court Of India · AIR 1961 SC 82 : (1961) 1 SCR 642
Andhra Pradesh Motor Vehicles Rules, 1989 — Rule 4, 5Constitution of India, 1950 — Article 14, 19(6), 32Motor Vehicles Act, 1939 — Section 68(1), 68(D), 68(D)(3), 68C, 68E
Supreme Court08 Sept 1960Allowed
Ram Nath and Another Vs Ram Nath Chhittar Mal and Others
Supreme Court Of India · AIR 1961 SC 104 : (1961) 1 SCR 600
Delhi and Ajmer Rent Control Act, 1952 — Section 13, 13(1), 15, 15(2), 15(3)
Supreme Court07 Sept 1960Dismissed
Smt. Shanno Devi Vs Mangal Sain
Supreme Court Of India · AIR 1961 SC 58 : (1961) 1 SCR 576
Constitution of India, 1950 — Article 10, 11, 5, 6, 7Representation of the People Act, 1951 — Section 116BUnion Citizenship Act, 1948 — Section 7(1)
Supreme Court06 Sept 1960Dismissed
Vitthalbhai Naranbhai Patel Vs Commissioner of Sales Tax, M.P., Nagpur
Supreme Court Of India · AIR 1967 SC 344 : (1961) 12 STC 219
Civil Procedure Code, 1908 (CPC) — Section 96
Supreme Court06 Sept 1960Dismissed
The Upper Ganges Sugar Mills Ltd. Vs Khalil-ul-rahman and Others
Supreme Court Of India · AIR 1961 SC 143 : (1961) 1 SCR 564
U.P. Zamindari Abolition And Land Reforms Act, 1950 — Section 12, 16, 18(2), 20, 20(b), 20(b)(i), 21(h), 232United Provinces Tenancy Act, 1939 — Section 29Code Of Criminal Procedure, 1898 — Section 145
Supreme Court05 Sept 1960Dismissed
K.M. Nanavati Vs The State of Bombay
Supreme Court Of India · AIR 1961 SC 112 : (1961) 63 BOMLR 221 : (1961) CriLJ 173 : (1961) 1 SCR 497
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 26, Order 21 Rule 5
Supreme Court05 Sept 1960Dismissed
Jyoti Sarup and Another Vs Board of Revenue, Uttar Pradesh
Supreme Court Of India · (1962) 44 ITR 489
Constitution of India, 1950 — Article 14Uttar Pradesh Agricultural Income Tax Act, 1948 — Section 6, 6(I)
Supreme Court02 Sept 1960Dismissed
Shubhlaxmi Mills Ltd. Vs Union of India and Another
Supreme Court Of India · AIR 1967 SC 750 : (1962) 44 ITR 483
Merged States Taxation Concession order, 1949 — Section 15
Supreme Court02 Sept 1960Dismissed
Sardar Baldev Singh Vs Commissioner of Income Tax, Delhi and Ajmer
Supreme Court Of India · AIR 1961 SC 736 : (1960) 40 ITR 605 : (1961) 1 SCR 482
Income Tax Act, 1961 — Section 22(2), 23A, 25A(1), 34
Supreme Court02 Sept 1960Allowed
The Bhopal Sugar Industries Ltd. Vs The Income Tax Officer, Bhopal
Supreme Court Of India · AIR 1961 SC 182 : (1960) 40 ITR 618 : (1961) 1 SCR 474
Constitution of India, 1950 — Article 133, 226Income Tax Act, 1961 — Section 66(1)Income Tax Rules, 1962 — Rule 23
Supreme Court01 Sept 1960Dismissed
R.S.A.C. Kasi Iyer Vs The Commissioner Of Income Tax, Mysore, Travancore-cochin and Coorg, Bangalore
Supreme Court Of India · AIR 1961 SC 210 : (1960) 40 ITR 494 : (1961) 5 KLJ 411 : (1961) 1 SCR 466
Opium and Revenue Laws (Extension of Application) Act, 1950 — Section 3Travancore Income Tax Regulations, 1096 — Section 113, 42Travancore Taxation on Income (Investigation Commission) Act, 1124 — Section 5, 8(2), 8
Supreme Court31 Aug 1960Allowed
The State of Bombay Vs Parshottam Kanaiyalal
Supreme Court Of India · AIR 1961 SC 1 : (1961) 63 BOMLR 265 : (1961) 63 PLR 439 : (1961) 1 SCR 458
Criminal Procedure Code, 1898 (CrPC) — Section 197Prevention of Food Adulteration Act, 1954 — Section 16, 20, 20(1), 7
Supreme Court31 Aug 1960Dismissed
The Mineral Development Ltd., Calcutta Vs The Union of India (UOI) and Another
Supreme Court Of India · AIR 1960 SC 1373 : (1961) 1 SCR 445
Transfer of Property Act, 1882 — Section 105, 108